Section 64(3) in The Orissa Co-operative Societies Act, 1962
(3)(a)Inspection of the records of a Society may also be made by its Financing Bank, or the apex or Central Society including a Central Co-operative Bank which either owns shares in it or has advanced any money to it.(b)The Inspecting Society shall communicate the report of its inspection to the Society inspected, the Registrar and the Auditor-General, within one month from the date of commencement of the inspection.
